Section 6A(12)(i) in The Rajasthan Legislative Assembly (Officers and Members Emoluments and Pension) Act, 1956

[Cites 0, Cited by 0] [Section 6A(12)] [Section 6A] [Entire Act]

(i)"recognised party" means a party having a membership of more than the quorum prescribed for the sittings of the Assembly for the time being;

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